Section 231(2)(c) in The Chhattisgarh Municipalities Act, 1961

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State of Chattisgarh - Subsection

Section 231(2)(c) in The Chhattisgarh Municipalities Act, 1961

(c)powers, subject to right of appeal as hereinafter provided, to prohibit by written notice addressed to the owners and occupiers of any site or space hereinafter described and by general notice published in the manner provided in sub-section (3) of Section 294, the erection of any building, or of any building exceeding such dimensions as may be specified in such notice-

(i)on the site of any building which has, in whole or in part, under the provisions of this section been pulled down; or

(ii)on any space not occupied by buildings, whether such space is private property or not and whether it is enclosed or not, if the Council considers that order to prevent such risk as aforesaid, such site or space should not be built upon in whole or in part; and either to acquire such site or space or to prescribe such conditions as may be deemed necessary as to the use which the owner or occupier may make or permit to be made thereof:

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State of Chattisgarh - Subsection

Section 231(2)(c) in The Chhattisgarh Municipalities Act, 1961